Satya Prakash vs The State Of Madhya Pradesh
2024 Latest Caselaw 5542 MP

Madhya Pradesh High Court

Satya Prakash vs The State Of Madhya Pradesh on 22 February, 2024

Author: Anuradha Shukla

Bench: Anuradha Shukla

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                     CRA No. 2178 of 2007
                                            (SATYA PRAKASH Vs THE STATE OF MADHYA PRADESH)

                          Dated : 22-02-2024
                                None for the appellant.

                                Smt. Vineeta Sharma - Panel Lawyer for respondent/State.

From a perusal of the judgment, it appears that as many as 8 persons were convicted under the impugned judgment and they all were awarded jail sentence, but present appeal is filed by only one appellant. There are chances

that criminal appeals filed by other convicts might be listed before another Bench.

Registry is directed to verify and submit its report on the aforesaid point. List the matter on 13.03.2024 alongwith the report.

(ANURADHA SHUKLA) JUDGE

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